Namdev Mangu Jadhav Died Through ... vs The State Of Maharashtra And ...
2021 Latest Caselaw 14726 Bom

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                    WRIT PETITION NO.10047 OF 2021
(Namdev Mangu Jadhav died through Govind Namdev Jadhav and others
                  Vs. The State of Maharashtra and others)
                                       ----
Mr. N.D. Jaiswal, Advocate for the petitioners
Mr. V.G. Gujrathi, A.G.P. for the respondent/State
                                       ----
                                  CORAM : MANGESH S. PATIL, J.

DATE : 07.10.2021

PER COURT :

Heard.

2. A proceeding filed by the petitioners with others under Section

5 of the Mamlatdar's Courts Act, 1906 was allowed by the judgment and

order dated 15.06.2016 against which the respondents preferred an appeal

under Section 247 in which the impugned order is passed quashing and

setting aside the decision of the Tahsildar dated 25.09.2019.

3. Issue notice returnable on 02.12.2021. The learned A.G.P.

waives service for respondent Nos.1 to 5.

4. There shall be interim relief in terms of prayer clause (D) till

the next date.

[MANGESH S. PATIL] JUDGE

npj/WP10047-2021.odt